Section 2 in The Cotton Textiles (Control of Movement) Order, 1948
2.
In this Order, unless there is anything repugnant in the subject or context,-(a)"Apparel" includes a garment or other article of personal or domestic use made wholly or principally from cloth other than knitted cloth but does not include old or used garments;(b)"Carrier" includes a railway administration or any other person engaged in the business of transporting property from place to place by land, air, sea or inland navigation;(c)"Hosiery" means stockings, vests, drawers, or other articles of personal use made from knitted cloth or knitted from yarn;(d)"Cloth" and "yarn" have the some meaning as they have in the Cotton Textiles (Control) Order, 1948;(e)"Textile Commissioner" means the Textile Commissioner, appointed by the Central Government and includes any Additional Textile Commissioner, Joint Textile Commissioner, Industrial Adviser and ex-officio Joint Textile Commissioner or Deputy Textile Commissioner appointed by the Central Government and includes any officer authorised by such Textile Commissioner to exercise all or any of the powers of the Textile Commissioner under this Order.
